68. [ Permission for removal of minor minerals for Central and State Governments and their undertakings. [Substituted by Notification No. 19-53-87-XII-2, dated 19-6-1997.]
(1)(i)The concerning [Collector/Additional Collector] shall grant permission for extraction, removal and transportation of any minor mineral from any specified quarry or land which may be requred for the works of any department and undertaking of the Central Government or State Government. Such permission shall only be granted to either the concerned departmental authority or its authorised contractor on furnishing proof of award of contract.(ii)[ * * * *] [Omitted by Notification No. 19-53-87-XII-2, dated 24-06-2002.](2)[ Such permission shall not exceed the quantity of minerals required for construction work and the period shall not exceed the period of construction work.] [Substituted by Notification No. 19-53-87-XII-2, dated 24-06-2002.](3)Such permission shall only be granted on payment in advance of royalty calculated at the rates specified in Schedule III. The transit pass in Form IX then shall be issued.(4)The permit shall be governed by the following conditions :-(a)The permit holder shall maintain complete and correct account of the mineral removed and transported from the area.(b)The permit holder shall allow any officer authorised by the Zila/ Janpad/Gram Panchayat in respect of the permission given by the Collector/Additional Collector to the Collector/Additional Collector/ Deputy Director/Mining Officer/Assistant Mining Officer/Mining Inspector, to inspect quarrying operations and verify the accounts.(c)No sooner the permitted quantity is transported within the time period of [Construction work] [Substituted by Notification No. 19-53-87-XII-2, dated 24-06-2002.] or earlier, duplicates of all transit pass, such unused transit passes together with a complete statement of the quantities duly certified by the Officer of the concerned department shall be furnished to the Sanctioning Authority.](5)[ ***] [Omitted '(5)' by Notification dated 18.5.2017, Published in M.P. Government Gazette dated 18.5.2017, Extraordinary.]
